High Courts31 Aug 2000Allowed
Abraham Vs Director of Public Instructions
High Court Of Kerala · (2000) 2 KLJ 562
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 13 of 35
High Courts31 Aug 2000
Thomas Antony Vs Addl. Registrar of Co-operative Societies
High Court Of Kerala · (2000) 2 KLJ 837
Constitution of India, 1950 — Article 226, 34
High Courts31 Aug 2000Dismissed
Union of India (UOI) and Others Vs Sudha Thejus and Others
High Court Of Kerala · AIR 2001 Ker 6 : (2001) 103 CompCas 1116 : (2000) 3 ILR (Ker) 855
Government Savings Banks Act, 1873 — Section 15Post Office Recurring Deposit Rules, 1981 — Rule 9A
High Courts31 Aug 2000Dismissed
S. Shajahan Vs Chathannoor Grama Panchayat and Others
High Court Of Kerala · (2000) 08 KL CK 0021
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3(1), 4, 4(2), 4(3)
High Courts31 Aug 2000
Tomy and Another Vs M.J. Jaffer and Another
High Court Of Kerala · (2000) 08 KL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 415, 418, 420
High Courts31 Aug 2000
Fakhrudheen Ahmed Baramy Vs The Accounts Officer (T.R.I.), Department of Telecommunication and Another
High Court Of Kerala · AIR 2001 Ker 42 : (2001) 1 CivCC 93 : (2001) 1 RCR(Civil) 134
Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 443
High Courts30 Aug 2000
Girija G. Nair Vs State of Kerala and Others
High Court Of Kerala · (2000) 2 KLJ 627
Kerala Education Rules, 1959 — Rule 2
High Courts30 Aug 2000Allowed
Kerala State Beverages (M and M) Corporation Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 123 STC 302
High Courts30 Aug 2000
Babu Premarajan Vs Superintendent of Police, Kasaragode and Others
High Court Of Kerala · AIR 2000 Ker 417 : (2000) 3 ILR (Ker) 551
Constitution of India, 1950 — Article 226Kerala High Court Act, 1958 — Section 3, 4, 5, 5(1)
High Courts30 Aug 2000Dismissed
Krishnan Nair Vs State of Kerala
High Court Of Kerala · (2000) 2 KLJ 815
High Courts29 Aug 2000
Abubaker and Others Vs State of Kerala and Another
High Court Of Kerala · (2001) 1 ALT(Cri) 61 : (2001) CriLJ 404 : (2001) 1 RCR(Criminal) 450
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 36, 468
High Courts29 Aug 2000Dismissed
Purandaran Vs Hindustan Lever Ltd.
High Court Of Kerala · (2001) 89 FLR 522 : (2001) 2 LLJ 52
Industrial Disputes Act, 1947 — Section 2
High Courts29 Aug 2000Dismissed
E.S.I. Corporation Vs Chellappan
High Court Of Kerala · (2000) 87 FLR 702 : (2001) 1 ILR (Ker) 108 : (2001) 1 LLJ 333
Employees State Insurance Act, 1948 — Section 2(8)
High Courts29 Aug 2000Dismissed
Purandaran and Others Vs Hindustan Lever Ltd.
High Court Of Kerala · (2001) 1 KLJ 477
Industrial Disputes Act, 1947 — Section 2(s)
High Courts29 Aug 2000Dismissed
Narayanan Vs F.A.C.T.
High Court Of Kerala · (2000) 2 KLJ 583
Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 4(3)(b)
High Courts28 Aug 2000
Musthafa Vs R.T.A., Malappuram
High Court Of Kerala · (2001) 1 ACC 234 : AIR 2001 Ker 194
Motor Vehicles Act, 1988 — Section 72, 80
High Courts28 Aug 2000
K.V. Chacko Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 1179
Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 313, 377(3)
High Courts28 Aug 2000
Hindu Nadar Corporation and Another Vs State of Kerala and Others
High Court Of Kerala · (2000) 08 KL CK 0063
Constitution of India, 1950 — Article 14, 15(4), 16(4), 226, 32
High Courts28 Aug 2000Dismissed
N.D. Narayanan Nambiar Vs State of Kerala
High Court Of Kerala · (2001) 121 STC 537
High Courts28 Aug 2000Allowed
Koyakutty, A. Vs The Food Inspector and Another
High Court Of Kerala · (2001) 1 RCR(Criminal) 340
Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 2, 20A, 7Prevention of Food Adulteration Rules, 1955 — Rule 14